UMASHANKAR JOSHI Vs. REENA JOSHI

JUDGEMENT

(1.) This case is listed today for consideration of I.A.No.3218/2015, respondent's application for interim maintenance and I.A.No.492/2016, an application filed with the joint signature of the appellant and the respondent to pass the consent decree of divorce between them on the terms and conditions enumerated in the application.

(2.) At the out set, appellant's counsel seeks permission to withdraw I.A.No.3218/2015, at this stage with liberty to press the aforesaid I.A.No.492/2016 the compromise application.

(3.) Considering the aforesaid prayer, I.A.No.3218/2015 is hereby dismissed as withdrawn as well as not pressed without extending any further liberty to file such application under such section.